Section 50(1) in The Orissa Panchayat Samiti Act, 1959
(1)No [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] member of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti shall receive or be paid any salary or other remuneration for services rendered by him in any capacity whatsover except with the sanction of the Government but shall be allowed travelling allowance for such purpose and at such rates as may be prescribed.
